CHANDINI P.T.I. Vs. HENTRY GEORGE

JUDGEMENT

(1.) The revision on hand is filed by the petitioner in M.C No.4/2014 challenging the order passed by Family Court, Ernakulam on 11.11.2019, dismissing her claim for maintenance.

(2.) The facts of the case relevant for disposal of this revision are summarised hereinbelow:

(3.) The respondent filed objection admitting the status of the petitioner as his wife and denying the rest of the averments taken by her in the petition seeking maintenance. It was contended that the petitioner was incompetent to enter into the marriage due to her mental ill health. Petitioner failed to attend the pre-marital course but, managed to obtain a Certificate. The petitioner's behaviour and attitude towards the respondent was not normal. Therefore, the respondent took the petitioner to Edathwa church to attend a Friday mass for strengthening their marital bond. Petitioner was taken to a doctor for treatment of an ulcer she had in her leg and there, the factum that she was undergoing treatment for mental ill health was divulged to him. The petitioner was consuming medicines for mental problem regularly. The respondent on knowing this, contacted the petitioner's father through telephone, and he took the petitioner forcefully to the parental home. It is contended by the respondent that he is not in a position to maintain the petitioner. For reasons stated, he also seeks for dismissal of the petition seeking maintenance.